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[Cites 0, Cited by 0] [Section 107B(1)] [Section 107B] [Entire Act]

State of Maharashtra - Subsection

Section 107B(1)(c) in The Maharashtra Prohibition Act

(c)for reasons to be recorded in writing, enter any such place where he knows or has reason to believe that any excisable article in respect of which such duty or fee has not been paid is being imported or manufactured or stored and search for the same and seize any sotcks of such article found therein and detain the same until such time as proof of payment of such duty or fee is produced or such further time as may be necessary for taking action under sections 98, 99 or 100 or for prosecuting for an offence under section 108.